HANUMA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned AGA.

(3.) Learned AGA at the inception has raised a preliminary objection with regard to the maintainability of the writ petition on the ground that the petitioners have got an alternative efficacious remedy before the Karnataka Appellate Tribunal against the impugned order passed by the Deputy Commissioner at Annexure - C which is a reasoned order.